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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(4) in Rajasthan Co-operative Societies Act, 2001

(4)Notwithstanding anything contained in this section, the powers of dividing or reconstituting a co-operative society, after. affording it an opportunity of being heard and with the prior approval of the Government, for the purpose of constituting a news co-operative society in the State shall vest in the Registrar.